HANAMANTAPPA Vs. TAHASILDAR

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) In suit O.S.No.32/1968 filed by the father of respondent No.2, the father of the petitioner had furnished security of the land bearing Sy.No.304/7 situated at Alagawadi village of Navalgund taluk, Dharwad district. It appears that the said suit was dismissed subsequently. However, the entries in the revenue records of the land bearing Sy.No.304/7 reflected the security furnished by the petitioner's father. It appears that the petitioner had thereafter made an application before the Tahasildar vide Annexure-E to delete the said entry and it is averred in the writ petition that the Tahasildar had orally asked the petitioner to get appropriate orders from the Court, in which O.S.No.32/1968 was filed and it is under these circumstances, an application was filed by the petitioner in O.S.No.32/1968 for discharging the encumbrance made in the revenue record of the land bearing Sy.No.304/7. Though the said application was not at all maintainable having regard to the fact that the suit itself was dismissed, the learned Civil Judge had passed the impugned order directing the Office to secure certain documents. It is under these circumstances, the petitioner is before this Court.